PARMINDER SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed for setting aside the judgment of conviction and the order of sentence dated 14.12.2002, passed by the learned Additional Sessions Judge, Hoshiarpur whereby the appellants were ordered to be undergo rigorous imprisonment for 7 years for committing an offence under Sec. 304 -B IPC.

(2.) Brief facts of the case in hand, as recorded in the opening para of the impugned judgment, are reproduced as under: - -

(3.) After hearing the Ld. Addl. PP for the State and the counsel for the accused, a charge under Sec. 304 -B of IPC was framed against the accused. The accused pleaded not guilty to the charge and claimed trial.